SOMBIR SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner in FIR No.RCCHG512016S0014 dtd. 6/10/2016 registered under Ss. 120-B, 148, 149, 186, 188, 307, 353, 395, 427, 436, 452 IPCa dn 25 of the Arms Act and Ss. 3/4 of the Prevention to Damage to Public Property Act, 1984 at Police Station CBI SCB, Chandigarh (earlier registered as FIR No.118 dtd. 27/2/2016 under Ss. 148, 149, 186, 188, 307, 353, 395, 452, 436, 427, 420 IPC later on added Sec. 124-A IPC and Sec. 25 of the Arms Act and Ss. 3 and 4 of the Prevention to Damage to Public Property Act, 1984.

(2.) The operative part of the order dtd. 21/12/2018, vide which interim bail has been granted to the petitioner, is reproduced as under:-

(3.) Counsel for the petitioner has submitted that the matter has been amicably settled between the parties out of the Court and some of the prosecution witnesses have not supported the prosecution version and they were declared hostile.